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National Company Law Tribunal judgments

20,331 judgments · page 594 of 1,017

Tribunals and Commissions01 Sept 2022Dismissed

Ramesh Co. Vs Imperial Tubes Pvt Ltd

National Company Law Tribunal ·

Insolvency and Bankruptcy Code, 2016 — Section 7, 8, 8(1), 8(2), 9Commercial Courts Act, 2015 — Section 12AInsolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 — Rule 5High Court At Calcutta (Original Side), 1914 — Rule 15
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Tribunals and Commissions31 Aug 2022Disposed Of

Toyota. Kirloskar Motors Private Limited Vs R.S. Motors Private Limited

National Company Law Tribunal · (2022) 08 NCLT CK 0044

Insolvency and Bankruptcy Code, 2016 — Section 9, 12, 12(2), 19, 30(6), 33, 33(1), 33(2), 33(5), 34(1), 52, 56Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 39B, 39C, 39D
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Tribunals and Commissions30 Aug 2022Disposed Of

JHS Svendgaard Brands Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0040

Companies Act, 2013 — Section 133, 207,210,213,216,219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 230, 230(2)(c), 232, 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 3, 5, 8, 14National Company Law Tribunal Rules, 2016 — Rule 11, 13
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Tribunals and Commissions30 Aug 2022Disposed Of

Energair Windfarms Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0038

Companies Act, 2013 — Section 103, 230(1)(a), 230(1)(b), 230(3), 230(5), 232Companies (Compromises, Arrangements and Amalgamations) Rule, 2016 — Rule 6, 7, 8, 12
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Tribunals and Commissions29 Aug 2022Disposed Of

S K Uni Print Pvt. Ltd Vs ADI Automotives Pvt. Ltd

National Company Law Tribunal · (2022) 08 NCLT CK 0042

Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 13(2)(d), 14(2), 39(b), 39(c), 39(d)
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Tribunals and Commissions29 Aug 2022Disposed Of

Shri Rangji Realties Private Limited Vs

National Company Law Tribunal · (2022) 08 NCLT CK 0036

Companies Act, 2013 — Section 230, 232Companies (Compromises, Arrangements and Demergers) Rules, 2016 — Rule 8(2)
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